R SATHISHKUMAR Vs. STATE

JUDGEMENT

(1.) Originally, the appellants/accused were convicted for the offences u/s.364 and 302 IPC in S.C.No.122 of 2017 on the file of the learned II Additional Sessions-cum-Special Sessions Judge for Bomb Blast Cases, Coimbatore under judgment dated 06.11.2017 and were sentenced as follows:- .

(2.) The prosecution case in nutshell is as follows:

(3.) The accused were put on trial. In order to establish the case, the prosecution examined P.Ws.1 to 16 and marked Exs.P.1 to Ex.P.22 and M.Os.1 to 11. After the examination of prosecution witnesses the accused were questioned under Section 313 Cr.P.C. with regard to the incriminating circumstances for which they denied the complicity. The Trial Court, after analyzing the evidence on record, convicted and handed down the sentences on the accused as stated above. Aggrieved over the same, the appellants/accused have preferred the present appeal.